Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(2)(c) in The West Bengal Panchayat Act, 1973

(c)[ such number of persons being officers of the State Government or of any statutory body or corporation or being eminent persons having specialised knowledge as the State Government may think fit, appointed by the State Government:] [[Clause (c) substituted by W.B. Act 17 of 1992, which was earlier as under:-